- (1.) The petitioner has approached this Court with the following prayers: (i) "For issuance of appropriate writ/order/direction or writ in nature of certiorari for quashing the letter no. AP/Miscl/369 dated 14.7.2008 whereby and whereunder the appeal for sanction of family pension was rejected. AND (ii) For further issuance of appropriate writ/order/direction or writ in nature of certiorari for quashing of letter no. PL PP/Mailee Devi8237 dated 8.5.2009 whereby and whereunder the decision conveyed vide letter dated 14.7.2008 was made absolute/affirm. AND (iii) For issuance of appropriate writ/order/direction or writ for direction upon the respondents to release the arrear of family pension along with statutory interest to the petitioner from the date of entitlements. AND/OR (iv) Any other appropriate writ(s), order(s) or direction(s) as may be deemed fit and proper for doing conscionable justice to the petitioner."
(2.) The brief facts of the case are that, the husband of the petitioner died in harness on 18.02.1987 and thereafter, the petitioner vide letter dated 05.05.1999 requested the Senior Personal Manager, Bokaro Thermal Power Station, DVC to pay the retiral dues of her husband. The petitioner again submitted letter dated 08.06.2000 requesting the Assistant Accounts Officer (PR) to settle the outstanding dues of her husband. By letter dated 14.07.2008, the petitioner was intimated that in the absence of option which an employee was required to exercise, the claim of the petitioner cannot be granted.
(3.) A counteraffidavit has been filed reiterating the Office Memorandum dated 27.03.1989 justifying the impugned order.;